Section 4 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
4. Constitution of the Board.
- The Board shall consist of one non-official Chairman, seven other Ex- Officio members and two non-official members to be nominated/ appointed by the State Government in the following manner, namely(A)Ex-Officio Members(i)The Commissioner/Secretary (Horticulture) to the Government of Arunachal Pradesh - ViceChairman.(ii)The Commissioner/Secretary (Agriculture) to the Government of Arunachal Pradesh.(iii)The Secretary (Finance) or his representative to the Government of Arunachal Pradesh.(iv)The Registrar Cooperative Society or his Representative, Arunachal Pradesh.(v)The Director of Horticulture, Arunachal Pradesh.(vi)The Director of Agriculture, Arunachal Pradesh.(vii)The Managing Director, of the Horticultural Marketing Board who shall be the Member Secretary.(viii)One representative of NABARD, Itanagar.(B)Non-official members(i)The President of Arunachal Chamber of Commerce and Industry.(ii)One of the horticultural progressive farmer.
